Full Judgment Text
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REPORTABLE
| IN THE SUPREME COURT OF INDIA | ||
|---|---|---|
| CRIMINAL APPELLATE JURISDICTION |
CRIMINAL APPEAL NOS. 694695 OF 2011
| SAMPAT BABSO KALE & ANR. | …APPELLANT(S) |
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Versus
| THE STATE OF MAHARASHTRA | …RESPONDENT(S) |
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J U D G M E N T
Deepak Gupta, J.
1. These appeals by the accused are directed against the
judgment of the High Court of Bombay dated 13.10.2010 in
Criminal Appeal No. 473 of 1991 whereby the appeal of the State
was allowed and the appellants were convicted for offences
punishable under Section 302/498A of Indian Penal Code (‘IPC’
for short) read with Section 34 of IPC and were sentenced to
undergo imprisonment for life.
Signature Not Verified
2. Briefly stated the facts are that the Appellant No. 2, Tarabai
Digitally signed by
DEEPAK GUGLANI
Date: 2019.04.09
16:12:33 IST
Reason:
Dhanaji Dhaigude is the sister of the Appellant No. 1, Sampat
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Babso Kale. Appellant No. 1, was married to Sharada Sampat
Kale on 25.04.1987. After residing for about one year at
Thergaon, Chinchwad, they shifted to a quarter in MIDC Colony,
Chinchwad. Sharada died of burn injuries suffered during the
night intervening 08.07.1989 and 09.07.1989 in the wee hours of
the morning of 09.07.1989. It is also not disputed that on the
date of the occurrence, the Appellant No. 2 had come to stay at
the house of her brother i.e. the Appellant No. 1. Burn injuries
were to the extent of 98%. Sharada made two dying declarations
– the first was in the nature of the information given to Dr.
Sanjeev Chibbar (PW5), who had attended upon her when she
was admitted to the hospital and the second was a formal dying
declaration made to Mr. Kamlakar Adhav, Special Judicial
Magistrate, Pune (PW2).
3. The prosecution story is that relations between husband
and wife were cordial for about one and a half years. Thereafter,
Appellant No. 1 started ill treating his wife since she could not
conceive. It is also alleged that, in fact, he wanted to marry again
even when Sharada was alive. For this reason, he and his sister
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had with common intention poured kerosene on Sharada and set
her on fire.
4. The defence version is that Sharada belongs to a
comparatively welloff family. She was residing with her husband
in MIDC Colony quarter which had all facilities. The case set up
by the defence is that the parents of the appellants lived in a
small one room hut in village Lonand with no facilities of toilet
etc.. Appellant No.1 wanted that his wife should go to look after
his parents. She was not willing to do so since material comforts
like TV, WC, etc. were not available in the village and the parents
lived in a very small one room hutment. According to the
defence, on the evening of 08.07.1989, both the appellants
requested Sharada to go to the village to look after the ageing
parents. Sharada, who was sensitive, got upset and for this
reason committed suicide. It was Appellant No. 1 who raised an
alarm and tried to douse the fire by throwing water on Sharada.
He requested the neighbours to call for an ambulance but when
nobody could be contacted on phone, he along with one
neighbour went to the hospital to get an ambulance. Thereafter,
Sharada was taken to Sassoon Hospital, Pune where she was
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admitted in the Burns Ward. Unfortunately, she passed away in
the morning.
5. The accused were charged and tried for the murder of
Sharada. The trial court acquitted the accused by giving them
the benefit of doubt mainly on the ground that the possibility of
the deceased having committed suicide could not be ruled out.
The trial court did not rely upon the dying declarations. On the
other hand, the High Court came to the conclusion that there
was no reason to discredit the dying declarations and held that
dying declarations were totally reliable in view of the testimonies
of PW2 and PW5. The High Court held that the reasoning given
by the trial court was perverse and thereafter, allowed the appeal.
Hence, the present appeals.
6. We have heard learned counsel for the appellants. The
main argument of the learned counsel for the appellants is that
the deceased was a very sensitive lady. She, as is apparent from
the letters exchanged between her and her husband, was madly
in love with him. She, however, did not want to go and live in a
village, that too in a small one room hutment and being sensitive
in nature, she committed suicide. It is further alleged that even
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the sister of the deceased had committed suicide. It was also
contended that there are various discrepancies in the evidence
and the dying declarations cannot be relied upon. It was further
urged that the deceased died due to a fire in the kitchen of the
house and not in the bedroom which clearly indicated that she
had committed suicide. It was also contended that the defence
version was a probable version and once there was a doubt then
benefit of doubt should have been given to the accused persons.
Lastly it was contended that the appellate court should not have
lightly interfered with the findings given by the trial court.
7. With regard to the powers of an appellate court in an appeal
against acquittal, the law is well established that the
presumption of innocence which is attached to every accused
person gets strengthened when such an accused is acquitted by
the trial court and the High Court should not lightly interfere
with the decision of the trial court which has recorded the
evidence and observed the demeanour of witnesses. This Court
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in the case of Chandrappa & Ors. v. State of Karnataka , laid
down the following principles:
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(2007) 4 SCC 415
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“42. From the above decisions, in our considered view, the
following general principles regarding powers of the
appellate court while dealing with an appeal against an
order of acquittal emerge:
( 1 ) An appellate court has full power to review, reappreciate
and reconsider the evidence upon which the order of
acquittal is founded.
( 2 ) The Code of Criminal Procedure, 1973 puts no
limitation, restriction or condition on exercise of such power
and an appellate court on the evidence before it may reach
its own conclusion, both on questions of fact and of law.
( 3 ) Various expressions, such as, “substantial and
compelling reasons”, “good and sufficient grounds”, “very
strong circumstances”, “distorted conclusions”, “glaring
mistakes”, etc. are not intended to curtail extensive powers
of an appellate court in an appeal against acquittal. Such
phraseologies are more in the nature of “flourishes of
language” to emphasise the reluctance of an appellate court
to interfere with acquittal than to curtail the power of the
court to review the evidence and to come to its own
conclusion.
( 4 ) An appellate court, however, must bear in mind that in
case of acquittal, there is double presumption in favour of
the accused. Firstly , the presumption of innocence is
available to him under the fundamental principle of
criminal jurisprudence that every person shall be presumed
to be innocent unless he is proved guilty by a competent
court of law. Secondly , the accused having secured his
acquittal, the presumption of his innocence is further
reinforced, reaffirmed and strengthened by the trial court.
( 5 ) If two reasonable conclusions are possible on the basis
of the evidence on record, the appellate court should not
disturb the finding of acquittal recorded by the trial court.”
8. We may first deal with the evidence in relation to the dying
declarations. Dr. Sanjeev Chibbar (PW5) states that he was
working in Sassoon Hospital, Pune in Ward No. 27 where the
deceased Sharada Sampat Kale was brought with 98% injuries of
burn. He asked her how she had suffered the burn injuries and
she replied as follows:
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“On being doused by her husband Sampat Baba Kale and
his sister with kerosene and set on fire at 12.30 a.m.
(approximately).”
9. On the basis of the information given by the deceased, PW5
entered this as the history of the case in his own writing and he
has proved the same in the Court. He further states that
thereafter PW2 came to the ward to record the dying declaration
of the deceased. This witness states that before the dying
declaration was recorded by the PW2, he examined her and
found that she was mentally fit and conscious to make her dying
declaration. He further states that the dying declaration was
recorded by the Special Judicial Magistrate in his presence in
question and answer form. Since the hands of the deceased were
burnt, PW2 took the impression of the left big toe on the
statement. He made the following endorsement on the dying
declaration:
“The statement issued to me by the patient is in the total
presence of her mental faculties and in presence of the staff
nurses. I certify her fit to issue this statement.”
10. PW5 further states that he signed the aforesaid statement
and, in his presence, the Special Judicial Magistrate read over
the contents of the dying declaration to Sharada who admitted
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the same as correct. Thereafter, PW2 made an endorsement to
this effect and signed the same. The witness in cross
examination admitted that in case of patients of serious burn
injuries painkillers are administered to the patients. He also
admits that in such cases the trauma may cause delusion in the
mind of the person. After perusal of the treatment chart he
stated that Fortwin injection was given to the deceased at 3.30
a.m.. He does not rule out the possibility of the injection having
been given before recording the dying declaration.
11. The other important witness is Mr. Kamlakar Adhav (PW2),
who was Special Judicial Magistrate, Pune. According to him, he
was asked by the police to record the statement of Sharada
Sampat Kale and thereafter he went to Ward No.27 in Sassoon
Hospital, Pune. He was told by PW5 that the female patient was
fit and fully conscious to make the dying declaration. On his
asking, the deceased told him that her name was Sharada
Sampat Kale, aged 25 years and she gave her complete address.
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She was conscious and told him that she was voluntarily making
the statement. The dying declaration which this witness has
proved reads as follows:
“Q.1: Whether you are fully conscious?
A Yes.
Q.2: I am Spl. Judicial Magistrate, Do you understood
this?
A: Yes.
Q.3: How you sustained burns?
A. Today on 8.7.89 at night at about 1.30 hrs. at my
residence my husband Sampat Babasaheb Kale and my
sister in law Tarabai Dhanaji Dhaigude poured kerosene on
my person and set me on fire and I sustained burn injuries.
Quarrels used to take place between we both husband and
wife and he also used to quarrel with me that I could not
give birth to child and used to ill treat me. Yesterday at
night due to above reason both of them poured kerosene on
me and set me on fire and I sustained burns.”
12. Rest of the aforesaid statement is similar to that given to
PW5 and need not be repeated. A suggestion has been put to
PW2 that this statement was not recorded in the presence of
PW5 and, therefore, the name of Dr. Chibbar has not been
mentioned by him in the dying declaration. He denied the said
suggestion. He denied the suggestion that Sharada was not in a
position to utter a single word because of extensive burn injuries.
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13. In our view, though dying declarations stand proved, the
issue is whether we can convict the accused only on the basis of
these dying declarations. In a case of the present nature where
the victim had 98% burns and the doctor has stated from the
record that a painkiller was injected at 3.30 a.m. and the dying
declaration had been recorded thereafter, there is a serious doubt
whether the victim was in a fit state of mind to make the
statement. She was suffering from 98% burns. She must have
been in great agony and once a sedative had been injected, the
possibility of her being in a state of delusion cannot be
completely ruled out. It would also be pertinent to mention that
the endorsement made by the doctor that the victim was in a fit
state of mind to make the statement has been made not before
the statement but after the statement was recorded. Normally it
should be the other way round.
14. No doubt, a dying declaration is an extremely important
piece of evidence and where the Court is satisfied that the dying
declaration is truthful, voluntary and not a result of any
extraneous influence, the Court can convict the accused only on
the basis of a dying declaration. We need not refer to the entire
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law but it would be apposite to refer to the judgment of this Court
in the case of Sham Shankar Kankaria v. State of
2
held as follows:
Maharashtra
“ 11 . Though a dying declaration is entitled to great weight,
it is worthwhile to note that the accused has no power of
crossexamination. Such a power is essential for eliciting
the truth as an obligation of oath could be. This is the
reason the court also insists that the dying declaration
should be of such a nature as to inspire full confidence of
the court in its correctness. The court has to be on guard
that the statement of deceased was not as a result of either
tutoring or prompting or a product of imagination. The
court must be further satisfied that the deceased was in a
fit state of mind after a clear opportunity to observe and
identify the assailant. Once the court is satisfied that the
declaration was true and voluntary, undoubtedly, it can
base its conviction without any further corroboration. It
cannot be laid down as an absolute rule of law that the
dying declaration cannot form the sole basis of conviction
unless it is corroborated. The rule requiring corroboration
is merely a rule of prudence………….”
15. In the present case, as we have already held above, there
was some doubt as to whether the victim was in a fit state of
mind to make the statement. No doubt, the doctor had stated
that she was in a fit state of mind but he himself had, in his
evidence, admitted that in the case of a victim with 98% burns,
the shock may lead to delusion. Furthermore, in our view, the
combined effect of the trauma with the administration of
painkillers could lead to a case of possible delusion, and
2
(2006) 13 SCC 165
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therefore, there is a need to look for corroborative evidence in the
present case.
16. The two accused filed separate written statements under
Section 313 of Criminal Procedure Code (‘CrPC’ for short). The
defence, as pointed out above, was that the deceased was not
willing to go to the village to look after her inlaws and, therefore,
she committed suicide. The defence cannot be brushed aside.
17. There are two factors which cast a grave doubt with regard
to the prosecution story. As pointed out above, the prosecution
story is that the appellants brother and sister, poured kerosene
on the victim and set her on fire. It is the admitted case that the
house in which the victim was residing with her husband
consists of one room with a kitchen. It stands proved that the
fire took place in the kitchen and not in the bedroom. The
panchanama (Exhibit 13) and the evidence of Narayan, panch
witness (PW1) clearly show that when the accused Sampat
Babso Kale was taken to his residence after he was arrested, he
opened the door by removing the lock. This clearly indicates that
after the victim had been taken to the hospital, the premises was
lying locked. Presumably, the second appellant or any other
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person in the house had also gone with the victim. In the first
room there was a cot, mattress, mosquito net, etc.. There was a
kitchen in the adjoining area which had a separate privy and
bathroom. There was a plastic container containing kerosene oil.
There was smell of kerosene in the kitchen and there was water
on the floor of the kitchen. A match box and some burnt cloth
were also found in the kitchen. This proves that the occurrence
took place in the kitchen and not in the bedroom.
18. The second important factor which comes out from the
statement of the panch witnesses is that in the first room in
which there was a cot, there were two pillows on the cot and
below a pillow there were some ornaments and other things. The
panchanama report indicates that the ornaments were one yellow
and black mangalsutra, a nathni (nose ring), some glass bangles
and (an ornament worn on the foot). It is also recorded
peinjan
that, according to the accused, these ornaments belong to his
wife. Mangalsutra, peinjan and even glass bangles are such
ornaments which an Indian married woman would normally not
remove. In Indian society these are normally worn by the ladies
all the times. Therefore, the defence version that the deceased
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took off all these ornaments and then went to the kitchen and
committed suicide cannot be totally ruled out.
19. Another factor which needs to be taken into consideration is
that none of the witnesses from the neighbourhood have been
examined. Even as per the prosecution case it was the
neighbours who first raised an alarm. There is no explanation
why none of them have been examined. It is also the prosecution
case that the accused husband along with another neighbour
went to the hospital to arrange for an ambulance. This person
has not been examined. The nonexamination of these
important witnesses leads to noncorroboration of the dying
declaration. The best witnesses would have been the neighbours
who reached the spot immediately after the occurrence. They
would have been the best persons to state as to whether the
victim told them anything about the occurrence or not.
20. In view of the aforesaid circumstances the trial court held
that the prosecution had failed to prove its case beyond
reasonable doubt. This finding of the trial court could not be
said to be perverse. It was based on a proper appreciation of
evidence. The trial court, after discussing the entire evidence in
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detail, had come to the conclusion that the prosecution had failed
to prove its case beyond reasonable doubt. The High Court came
to a different conclusion. On perusal of the entire evidence and
the law on the subject we are of the view that the trial court was
right in holding that the prosecution had failed to prove its case
beyond reasonable doubt.
21. In view of the above, we allow the appeals and set aside the
judgment of the High Court.
22. Appellant No. 1 is stated to be in jail. He shall be released
forthwith, if not required in any other case. Appellant No. 2 is on
bail. Her bail bonds, if any, stand discharged.
….……………………..J.
(S. A. BOBDE)
.….…………………….J.
(DEEPAK GUPTA)
New Delhi
April 09, 2019